Section 31 in The Orissa Self-Help Co-operatives Act, 2001
31. Board of directors.
(1)There shall be an elected board of directors for every Co-operative constituted and entrusted with the direction of the affairs of the Co-operative in accordance with the provisions of this Act and the articles of association:Provided that in the case of a Co-operative newly registered under this Act, the persons who have signed the application for the registration of the Co-operative may constitute a promote board, for a period not exceeding one calendar year from the date of registration, to direct the affairs of the Co-operative and to get elections of directors conducted within the period mentioned above; and such promoter board shall cease to function as soon as a regular board has been constituted in accordance with the articles of association. The date on which the first meeting of the board shall be held, will be treated as the date on which the regular board is constituted :Provided further that in the case of a Co-operative Society originally registered under the Co-operative Societies Act and subsequently registered under this Act, the elected members of the board, whose term has not expired at the time of registration under this Act, may be deemed to be the promoter board, for a period not exceeding one calendar year from the date of registration under this Act, to direct the affairs of the Co-operative and to get elections of directors conducted within the period mentioned above; and such deemed promoter board shall cease to function as soon as a regular board has been constituted in accordance with the articles of association. The date on which the first meeting of the board shall be held, will be treated as the date on which the regular board is constituted.(2)In no case the number of members of the board of directors shall be less than three.(3)There shall be a President and a Vice-President of the board who shall be elected from amongst the directors of the board in accordance with the previous of articles of association.(4)The board shall, on a motion of no confidence moved by one-third of its directors and passed by two-third of its directors, at a meeting held for the purpose, remove the President or Vice-President, as the case may be, on any of the grounds mentioned in Sub-section (1) of Section 20. Such meeting shall not be presided over by the President or Vice-President against whom such resolution is to be considered.
